Karnataka High Court: R. Devdas, J. allowed a writ petition under Articles 226 and 227 of Constitution of India, and quashed the order passed by Bengaluru Development Authority, denying compassionate appointment to the petitioner.
In the instant case, the petitioner filed an application before the Bengaluru Development Authority (respondent), seeking appointment on compassionate ground. It was rejected by the respondent on the ground that petitioner was born out of the second marriage of his father who was an employee of the respondent-Authority. Thereby, the petitioner filed a writ petition before the High Court to quash the said order.
The learned counsel of the petitioner, Sri Shanmukhappa, submitted that the impugned order was passed by the respondent keeping in mind the Circular dated 27-08-2015 wherein it was stated that the children born out of second marriage of a government servant or an employee could not seek appointment on compassionate ground, which was offensive to the constitutional guarantee against discrimination. For this he relied on the judgment of the Supreme Court in Union of India v. V.R. Tripathi, 2018 SCC OnLine SC 3097, where it was held that “Having regard to the purpose and object of a scheme of compassionate appointment, once the law has treated such children as legitimate, it would be impermissible to exclude them from being considered for compassionate appointment.”
In the view of the above, the Court allowed the petition and ordered to quash the impugned order dated 12-03-2018. It also directed the respondent to reconsider the application of the petitioner, and pass the order in accordance with law within a period of two months.[Lohit Gowda V. v. State of Karnataka, 2019 SCC OnLine Kar 562, decided on 25-04-2019]
